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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1)(b) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968

(b)the assessment of damages, is to be or has been taken under this Act, dies before the proceeding is taken or during the pendency thereof, the proceeding may be taken or, as the case may be, continued against the heirs or legal representative of that person.